RAGHUNANDAN SARAN ASHOK SARAN RAGHUNANDAN SARAN ASHOK SARAN RAGHUNANDAN SARAN ASHOK SARAN Vs. PEAREY LAL WOR KSHOP P LTD

JUDGEMENT

(1.) The fate of the present connected appeals by special leave hinges upon the interpretation of S. 14(2) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "Act of 1958").

(2.) Premises No. 9607 known as Pyare Lal Building, Janpath and Tolstoy Marg, New Delhi, is owned by the appellants. Three different portions of the said building were let out to three different firms, M/s. Pearey Lal Workshop (P) Ltd., M/s. Ghaziabad Engineering Co. (P) Ltd. and M/s. Pearey Lal and Sons, on agreed rent of Rs. 400/-, Rs. 273/- and Rs. 1094/- per month respectively.

(3.) The tenants-respondents had applied for fixation of standard rent before the Rent Controller who fixed standard rent of the three promises but on appeal the order of the Rent Controller fixing standard rent was set aside by the High Court by its order dated May 22, 1972 holding that the tenants were liable to pay the agreed rent.